Section 8 in The U.P. Restriction on Sugarcane Purchase Order, 1966
8. Suspension or cancellation of permit.
- The Cane Commissioner on being satisfied-(a)that the permit-holder has contravened any provisions of this Order; or(b)that the licence granted to the permit-holder under the U.P. Sugarcane (Purchase Tax) Act, 1961, or the U.P. Khandsari Sugar Manufacturer Licensing Order, 1963, has been suspended or canceled; or(c)that it is otherwise necessary or expedient so to do in the public interest with a view to regulating the supply of sugarcane or for securing its equitable distribution-may suspend or cancel the permit:Provided that the permit shall not be suspended or cancelled unless, except in the case of sub-paragraph (b), a reasonable opportunity of being heard has been given to permit-holder.
